Wednesday, 29, Apr, 2026
 
 
 
Expand O P Jindal Global University
 

संदाय या तुष्टि होने तक लिखत परक्राम्य है, NI Act, Section 60 ( NI Act, Section 60. Instrument negotiable till payment or satisfaction )


 

संदाय या तुष्टि होने तक लिखत परक्राम्य है -- परक्राम्य लिखत तब तक परक्रामित की जा सकेगी, जब तक रचयिता, ऊपरवाल या प्रतिगृहीता द्वारा उसका संदाय या तुष्टि परिपक्वता पर या के पश्चात् न कर दी गई हो किन्तु ऐसे संदाय या तुष्टि के पश्चात् नहीं; परन्तु परिपक्वता के पश्चात् वह उसके रचयिता, ऊपरवाल या प्रतिगृहीता द्वारा परक्रामित न की जा सकेगी ।

Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter